SUNIL KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The appellant had been convicted and sentenced to undergo 5 years rigorous imprisonment under Sec. 307 IPC and was directed to deposit a fine of Rs. 25,000/ - and in default of payment of fine to further undergo rigorous imprisonment for a period of four months in FIR No. 312 dated 05.10.2011 registered at Police Station Sadar, Fatehabad.

(2.) Elucidating the facts essential for examination of the case as follows: - -

(3.) The trial Court examined the evidence and noted that there was relationship between Anguri and Subhash and that was the reason why Sharda, her parents and brother were upset and that was the motive to cause injuries to Anguri. It was found that there was no evidence of loan being given. It was also observed that only Sunil was involved and he had inflicted the gun shot injury. Sunil was convicted under Sec. 307 IPC while the remaining two persons were acquitted.